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Union of India - Section

Section 16 in The Guardians And Wards Act, 1890

16. Appointment or declaration of guardian for property beyond jurisdiction of the Court

.If the Court appoints or declares a guardian for any property situate beyond the local limits of its jurisdiction, the Court having jurisdiction in the place where the property is situate shall, on production of a certified copy of the order appointing or declaring the guardian, accept him as duly appointed or declared and give effect to the order.